PREM CHANDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and standing counsel also.

(2.) The petitioner has challenged the impugned order dated 6.11.2001, Annexure-16 to the petition.

(3.) We have perused the impugned order. By that order, the work of Dy. Commandant General has been taken away from the petitioner and was given to some one else. There is no allegation that the petitioner's service has been terminated or that he has been suspended or that he has been reduced in rank or his salary has been reduced. In our opinion, an employee cannot Insist that he must be given work. An employee is entitled to get his salary and other allowances but no employee can insist that work be given to him.